Section 36A(28) in Haryana Liquor Licence Rules, 1970
(28)All successful allottees, before the start of operation of vend/ group of vends, shall be required to file an affidavit and a solvency certificate. Affidavit shall be on a non-judicial stamp paper of the value of L 3/- in the format prescribed in the form. The affidavit will be to the effect that he has not been convicted of any non-bailable offence by a criminal court or of any offence under the Punjab Excise Act, 1914 (1 of 1914) or the Opium Act, 1950 (33 of 1950), the East Punjab Opium Smoking Act, 1948, the East Punjab Molasses (Control) Act, 1948 (11 of 1948) the Indian Power Alcohol Act, 1948 (22 of 1948) applicable to Haryana or the Narcotic Drugs and Psychotropic Substances Act, 1985 (61 of 1985) the affidavit will also be to the effect that he is not a defaulter and has paid all past dues of excise revenue in Haryana. The failure to furnish the affidavit or solvency certificate prescribed herein or furnishing false affidavit shall be sufficient ground for cancellation of license, which shall be re-allotted at his cost and risk.
